Section 38 in Gujarat Panchayats (Second Amendment) Act, 1963
38. Amendment of section of 122 Guj. VI of 1962.- In section 122 of the principal Act, in clause (3), be following shall be added at the end, namely:-
"The officers and servants so appointed shall in the discharge of their function and duties, exercise such powers as may be conferred on them by the panchayat, subject to rules, if any, made in this behalf."
